Section 56 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
56. Duties of Inspectors.
- An Inspector appointed under section 55 for the purpose of ascertaining whether any of the provisions of this Act have been violated, may,-(a)require an employer or union to furnish such information as he may consider necessary;(b)at any reasonable time and with such assistance as he may consider necessary enter the place of any industrial establishment a unit, or any premises connected therewith and require any person found to be in charge thereof to produce, before him for examination of any accounts, books registers and other documents relating to the employment of workmen or the payment of wages in such establishment;(c)examine the employer, his agent, or servant or any other person found incharge of the industry or any premises connected therewith, or any person whom the Inspector has reason to believe to be or to have been a workmen in such establishment in discharging his duties;(d)make copies of, or take extracts from, any book, register or other document maintained in relation to such establishments; and(e)exercise such other powers as may be prescribed in this behalf.
